Rohit Sarawagi And Others vs State Of U.P. & Another
2011 Latest Caselaw 274 ALL

Citation : 2011 Latest Caselaw 274 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

Rohit Sarawagi And Others vs State Of U.P. & Another on 15 March, 2011

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 25984 of 2010
 

 
Petitioner :- Rohit Sarawagi And Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Mangala Prasad Rai,Sharawan Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

List is revised. Learned counsel for the applicants and Opp. party no. 2 are present.

It is informed that parties have entered into compromise before the Mediation Centre.

As prayed, list on 31.3.2011 before the appropriate Bench along with the the connected Criminal Misc. Application under Section 482 No.16139 of 2010 . On that date, applicant No.1-Rohit Sarawagi and opp. party No.2-Smt. Manali Sarawagi shall be present in person and shall file a joint affidavit in support of their compromise.

Interim order, if any, shall continue till the date fixed.

Order Date :- 15.3.2011